- (1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.66 dated 05.07.2012, under Sections 326,324,323,148,149 of the Indian Penal Code ('IPC' in short), registered at Police Station Ghuman, Police District Batala District Gurdaspur (Annexure P-1) and all the subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties. Learned counsel for the petitioners has submitted that the parties have arrived at a compromise with the intervention of relatives and friends.
(2.) Respondents No.2 to 4 are present in person along with their counsel and have admitted the factum of compromise between the parties. They have stated that they have no objection if the FIR in question is ordered to be quashed. They have tendered their affidavit on record in this regard.
(3.) As per the Full Bench judgment of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 3 RCR(Cri) 1052, High Court has power under Section 482 Cr.P.C. to allow the compounding of non-compoundable offence and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of any Court or to otherwise secure the ends of justice. This power of quashing is not confined to matrimonial disputes alone.;